Section 18(2)(B) in The Foreign Exchange Regulation Act, 1973

[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2)(B) in The Foreign Exchange Regulation Act, 1973

(B)in a case falling under sub-clause (ii) of clause (a) of sub-section (1), also that the sale of the goods is delayed to an extent which is unreasonable having regard to the ordinary course of trade:

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Union of India - Subsection

Section 18(2)(B) in The Foreign Exchange Regulation Act, 1973